P GOVA SHOURAIAH Vs. P PADMAVATI

JUDGEMENT

(1.) This reference is under S.17 of the Indian Divorce Act; and relates to the decree for dissolution of marriage between the petitioner and the respondent granted by the court below on 25-11-1985 in OP. No. 150 of 1985.

(2.) The petitioner seeking the dissolution of marriage is the husband; and the respondent, the wife. They professed the Christian religion; and the marriage between them is stated to have been solemnized according to their religious customs and rites on 26-11-1981 within the jurisdiction of the Court below, as evidenced by Ex. A.1, extract from the Register of Marriages. The petitioner as P.W. 1 deposed that two years after his marriage, he noticed a change in the behaviour of the respondent and he began to suspect her character which was not found to be fair, P.W. 2 a neighbour who was examined to corroborate the evidence of P.W. 1, stated in his evidence as follows :

(3.) The learned District Judge, who is expected to peruse the pleadings, discuss the oral and documentary evidence and to ascertain whether a ground for the grant of a decree for dissolution of marriage has been made out and whether the proceedings had been vitiated by collusion between the parties, made a short work of the whole thing and disposed of the matter by a crisp order which reads as follows :